RAJA SADHUKHAN Vs. RAKHI SADHUKHAN

JUDGEMENT

(1.) This is an appeal by the appellant/husband against the judgement and decree dtd. 10/2/2015 passed by the Court below refusing to grant a decree of dissolution of marriage by divorce, in the suit filed by the appellant.

(2.) The principle ground for instituting the suit was alleged cruelty inflicted by the wife on the husband. It was under Sec. 27 of the Special Marriage Act, 1954. We have gone through the impugned judgement and decree. We have perused the evidence.

(3.) The law is very clear on the subject. Any act, whether it is action or speech or behaviour which reaches substantial mental pain or anguish to a person can be said to be result in infliction of mental cruelty. The circumstances in which the inference of mental cruelty can be drawn are not closed. Satisfaction of the learned judge with regard to mental cruelty is always subjective based on the perception of a reasonable ordinary man.